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Ker HC: Can’t Seize Vehicle on Mere Apprehension that it may be used for Smuggling - (26 Jul 2023)

CUSTOMS

Kerala High Court has observed that under Section 115 of Customs Act, 1962, a vehicle can be seized by customs if it was actually used or is being used for smuggling goods and not on mere apprehension that it may be used as a means of transporting smuggled goods.

Tags : KERALA HIGH COURT   CUSTOMS ACT   SMUGGLING   VEHICLE  

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